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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2)(c) in The Orissa Advocates' Welfare Fund Act, 1987

(c)receive applications from the members of the Fund, their nominees or legal representatives, as the case may be, for payments out of the Fund, conduct such enquiry as it deems necessary for the disposal of such applications and dispose of the applications within six months from the date of receipt thereof;